Section 18(2) in The Tamil Nadu Bhoodan Yagna Rules, 1959
(2)[ All such deposits shall be made in the name of the State Board, [Chennai] [Substituted by G.O.Ms. No. 973, RDLA, dated the 4th July 1983.]. The Chairman of the State Board or any other person, appointed by him in this behalf, shall have power to withdraw such deposits or any part thereof and operate on the bank accounts.]
